Section 2 in The U.P. Government Estates Thekedari Abolition Rules, 1960
2.
In these rules unless there is anything repugnant in the subject or context,-(i)"Act" means the U.P. Government Estates Thekedari Abolition Act, 1958 (U.P. Act I of 1959).(ii)"Section" means section of the Act.(iii)"Land Reforms Commissioner" means an officer appointed as such by State Government and includes a Deputy Commissioner, Land Reforms.
